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Union of India - Section

Section 4 in The Screening Test Regulations, 2002

4. Eligibility Criteria. -No person shall be allowed to appear in the screening test unless: 3 [(1) No person shall be allowed to appear in the screening test unless: he/she is a citizen of India or has been granted Overseas citizenship of India and possess any primary medical qualification, which is confirmed by the Indian Embassy concerned, to be a recognized qualification for enrolment as medical practitioner in the country in which the institution awarding the said qualification is situated.]

(2)He/she had obtained 'Eligibility Certificate' from the Medical Council of India as per the 'Eligibility Requirement for taking admission in an undergraduate medical course in a Foreign Medical Institution Regulations, 2002'. This requirement shall not be necessary in respect of Indian citizens [or overseas citizens of India ] who have acquired the medical qualifications from foreign medical institutions or have obtained admission in foreign medical institution before 15th March, 2002.